Section 10(b) in Punjab Package Deal Properties (Disposal) Rules, 1976
(b)If after making the enquiries, the Tehsildar (Sales) or Naib- Tehsildar (Sales) finds that the applicant is not eligible for transfer of an urban property, he shall reject the application after giving a hearing to the applicant and record the reasons for such rejection and shall also determine the amount recoverable as damage charges for the unauthorised use and occupation of such property.
